Supreme Court - Daily Orders
National Aluminum Company Ltd. vs Commissioner Of Centaal Excise And ... on 5 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.34 COURT NO.6 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No. 4319/2018
(Arising out of impugned final judgment and order dated 20-02-2017
in AN No. 22091/2014 passed by the Customs Excise and Service Tax
Apellate Tribunal, Circuit Bench Hyderabad)
NATIONAL ALUMINUM COMPANY LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS AND SERVICE TAX Respondent(s)
(With IA No.23675/2018-CONDONATION OF DELAY IN FILING)
Date : 05-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. P. K. Sahu, Adv.
Mr. Kedar Nath Tripathy, AOR
Mr. Girija Ballav Das, Adv.
Mr. B. B. Pradhan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in the civil appeal as also in the application for condonation of delay.
Tag the matter along with Civil Appeal No. 2347 of 2018.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2018.03.08
09:42:47 IST
Reason: